Section 48(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(6)When a loan is taken out in instalments, each instalment of the loan so drawn shall be treated as a separate loan for purposes of repayment of principal and payment of interest thereon except where various instalments drawn during a financial year are, for the purpose, allowed to be consolidated into a single loan as at the end of that particular financial year. In the latter event, simple interest at the prescribed rate on the various loan instalments from the date of drawl of each instalment to the date of their consolidated drawl shall be separately payable by the borrower.
